Rajiv Narain Raina, J. - (1.) THIS is a first motion joint petition under Sections 391 & 394 of the Companies Act, 1956 read with Sections 100 to 104 of the Companies Act, 1956 in connection with the Composite Scheme of Arrangement/Amalgamation of Jatalia Global Ventures Limited, Lusa Private Limited, Jatalia Industrial Park Private Limited, Surya Soft -Tech Limited, Aashee Infotech Limited and their respective shareholders. A copy of the proposed Scheme of Arrangement/Amalgamation is annexed with the petition as Annexure P -16.
(2.) THE registered offices of all the petitioner companies are situated in the State of Haryana and are within the jurisdiction of this Court. Details with regard to the date of incorporation of the petitioner companies, their authorized, issued, subscribed and paid up capital have been given in the petition.
(3.) COPIES of the Memorandum and Articles of Association as well as the latest audited annual accounts for the year ended 31st March, 2013 of all the petitioner companies have also been enclosed with the petition at Annexures P -1, P -4 & P -7.;